VIJAY JAGANNATH INDOLIKAR Vs. MAHARASHTRA STATE

JUDGEMENT

(1.) The petitioner herein has challenged the Order dated 5.9.2001 whereby the learned Addl. Session Judge, Sangli, dismissed the Criminal Revision Application No.22 of 1996 and thus confirmed the order passed by the Magistrate, dismissing the complaint under Section 203 of Cr.P.C.

(2.) The brief facts necessary to decide this petition are as under.

(3.) The statement of the petitioner-complainant was recorded under Section 200 of Cr.P.C. After considering the averments made in the complaint, as well as the verification statement, the learned Magistrate held that the dispute between the petitioner and the respondent nos.2 to 4 is basically of civil nature. The learned Magistrate therefore dismissed the complaint under Section 203 of Cr.P.C.